MUSHO RAVIDAS Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the appellant and learned counsel for the State.

(2.) THE solitary appellant preferred this appeal against his conviction for offences under section 396 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for ten years and to pay a fine of Rs. 1000/- failing which to further suffer simple imprisonment for three months as awarded by 3rd Additional District and Sessions Judge, Jamui on 9th June 2009 in Session Trial No. 937A/1997 arising out of Khaira P.S. Case No. 12/97 instituted against one named Jogan Ravidas (non appellant) and 15 to 20 unknown.

(3.) NO oral or documentary evidence produced on behalf of the defence. The trial court on consideration of the materials convicted and sentenced the appellant who had ultimately on being apprehended faced the trial and get his statement recorded under section 313 of Cr.P.C.